STATE OF GUJARAT Vs. MANSUKHLAL GORDHANDAS VAJANI

JUDGEMENT

(1.) The present Appeal under Section 378(1)(3) of the Code of Criminal Procedure is directed against the impugned judgment and order rendered in Sessions Case No. 84 of 1994 by the learned Additional Sessions Judge, Jamnagar dated 20.1.2003 recording the acquittal for the charges of offence under Sections 498A, 306 read with 114 of the Indian Penal Code.

(2.) The facts of the case briefly summarized are as follows.

(3.) It is the case of the prosecution that the deceased niece of the complainant uncle was married to the Accused No.2 ("A-2") and within the span of about two years of the marriage life, the deceased committed suicide as a result of the harassment and cruelty. It is the case of the prosecution that the Accused No.1 ("A-1") and Accused No.3 ("A-3"), who are the in-laws, used to impose restrictions, and it is due to such harassment regarding domestic work, there was a constant quarrel, which lead her to commit suicide as the A-2 husband was also joining the A-1 and A-3.